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Calcutta HC: Goods Attracting Nil Rate of GST Compensation Cess Shall be Treated as ‘Exempted’ - (13 Jun 2022)

GOODS AND SERVICES TAX

Calcutta High Court has held that the goods attracting nil rate of cess shall be treated as ‘exempted’ for the purpose of adjusted total turnover under Rule 89(4) of the Central GST Rules.

Tags : CALCUTTA HIGH COURT   GST   CESS  

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